Section 141(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)If no such tender is made, the property seized may be sold, and the proceeds of such sale shall be applied in payment of such [* * *] [The words 'octroi or' were deleted by Maharashtra 31 of 1999, Section 7(c).] toll, and the expenses incidental to the seizure, detention and sale.
